Section 2 in Tamil Nadu Agricultural Service Co-Operative Societies (Appointment of Special Officers) Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"agriculture" includes horticulture, floriculture, raising of crops (including plantation, tree crops and garden produce), seed farming and forestry and the word "agricultural" shall be construed accordingly;(b)"agricultural service co-operative society" means a primary co-operative society, which has as its principal object the raising of funds to be lent to its members primarily for agricultural production, animal husbandry, pisciculture including fish catching, apiculture and sericulture and all activities incidental or ancillary thereto or for such other purposes as the Government may, by notification, specify in this behalf, but does not include a financing bank;(c)"committee" or" "board" means the governing body of an agricultural service co-operative society to whom the management of its affairs is entrusted;(d)"Co-operative Societies Act" means the Tamil Nadu Co-operative Societies Act, 1961 (Tamil Nadu Act 53 of 1961) [***] [This Act was repealed and re-enacted as the Tamil Nadu Co-operative Societies Act, 2 983 (Tamil Nadu Act 30 of 1983).];(e)"Government" means the State Government;(f)"primary co-operative society" means a registered society, but does not include-(i)an apex society, or(ii)a central societyExplanation. - For the purposes of this clause-(i)"apex society" means a registered society whose area of operation extends to the whole of the State of Tamil Nadu and which has as its principal object, the promotion of the principal objects of, and the provision of facilities for the operations of, other registered societies affiliated to it and includes any registered society notified by the Government as an apex society;(ii)"central society" means a registered society whose area of operation is confined to a part of the State of Tamil Nadu and which has as its principal object, the promotion of the principal objects of, and the provision of facilities for the operations of, other registered societies affiliated to it and includes any registered society notified by the Government as a central society;(g)words and expressions used and not defined in this Act but defined in the Co-operative Societies Act shall have the meaning, respectively, assigned to them in that Act.
